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Madhya Pradesh High Court judgments

47,636 judgments · page 321 of 2,382

High Courts29 Jun 2021Partly Allowed

Ismile & Anr Vs Union Of India

Madhya Pradesh High Court · (2021) 06 MP CK 0198

Code Of Criminal Procedure, 1973 — Section 29, 30, 30(1)(b), 374Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 18, 21, 21(c), 22, 23, 25, 29, 30, 38, 50Indian Penal Code, 1860 — Section 120B
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High Courts28 Jun 2021Allowed

Ajay Singh And Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0196

Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts28 Jun 2021Allowed

Abdul Gaffar Vs State Of M.P.

Madhya Pradesh High Court · (2021) 06 MP CK 0194

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts28 Jun 2021Allowed

Avinash Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0192

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts28 Jun 2021Allowed

Bane Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0191

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Arms Act, 1959 — Section 25
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High Courts28 Jun 2021Allowed

Tarlochan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0189

Madhya Pradesh Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2006 — Rule 18(1)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414
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High Courts28 Jun 2021Allowed

Udaisingh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6
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High Courts28 Jun 2021Dismissed

Pinki Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0186

Juvenile Justice Rules, 2007 — Rule 12, 12(3), 12(3)(a), 19Code Of Criminal Procedure, 1973 — Section 293(i)(iv)(a), 374Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 42
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High Courts24 Jun 2021Allowed

Golu @ Rajkumar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0179

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 354, 363, 366A, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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